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[Cites 0, Cited by 1] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(8) in The Indian Partnership Act, 1932

(8)Where such person elects not to become a partner,
(a)his rights and liabilities shall continue to be those of a minor under this section up to the date on which he gives public notice,
(b)his share shall not be liable for any acts of the firm done after the date of the notice, and
(c)he shall be entitled to sue the partners for his share of the property and profits in accordance with sub-section (4).